Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 42] [Entire Act] State of Manipur - Subsection Section 42(2) in The Manipur Highways Act, 1979 (2)The notice shall indicate the alternative route, if any, which is proposed to be provided or which may already he in existence and shall also invite objections any, to the proposal to be submitted within such time as may be specified.
